Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Mohd shanoor (8 Years Exp)
Food & Beverages Law (Show More)
View Answers by this Lawyer (2)
Profile Views : 83688
News : 0 Articles : 0
Contact Details
Law Firm Name : Mohd shanoor
Country : India
City : Hyderabad
Area : Banjara Hills
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2016
Qualification : LLB
About
Legal experts...
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| AP/2633/2006 | Telangana | Telangana Bar Asst |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Supreme Court (India)
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Admiralty & Maritime Law
Banking & Finance
Insolvency and Bankruptcy
Commercial, Business & Industry
Child Laws
Estate Planning
Entertainment, TV & Movies
Environmental
Constitutional & Government
Medical, Pharma & Healthcare
Immigration
International Law
Real Estate & Construction
Leisure & Tourism
Markets & Investments
Languages
Subject : Reg mortgage
Question : How can a mortgage property to be registered in the name of the lender.
Answer by Mohd shanoor : How can a mortgage property to be registered in the name of the .
hi ajit,, it is to inform that you can approach the local registration office and take all the required documennts along with id proofs .... it can be easly registered.
Subject : Child visitation rights
Question : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Answer by Mohd shanoor : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Mr. Roy you can file a custody petition before your consent court.... with the help of counsel.....
